AI Structured Summary
Not yet generated for this judgment
Judgment
A writ petition was filed by the appellant challenging the disciplinary proceeding and the order of suspension.
There was a serious allegation against the writ petitioner that he had, allegedly, collected some money from prospective employees, promising them to get an employment in Kuvempu University.
The University had, already, issued charge sheet and disciplinary proceeding is going on.
At this stage, revocation of the suspension order was not necessary, inasmuch as he will go to his original position, which will cause problem in the disciplinary proceeding.
Therefore, the Hon''ble Single Judge rightly directed expeditious disposal of the ongoing enquiry proceeding, that too, at the request of the learned advocate for the writ petitioner.
We do not find any merit in the appeal. The appeal is, therefore, dismissed.
We make no order as to costs.
In view of dismissal of the appeal, I.A. No.2 of 2017 does not survive for consideration and is, therefore, dismissed.